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State of Assam - Section

Section 3 in The Assam Debt Conciliation Rules, 1937

3. Quorum.

- The quorum necessary for the transaction of business at a meeting of a Board shall be two, if the Board is composed of three members; and if the Board is composed of more than three members:Provided that a Board having a quorum may act notwithstanding any vacancy in the number of its members other than the Chairman.